JOTHIBAI KANNAN Vs. S. MURALI SUNDARAM

JUDGEMENT

(1.) Rev.Aplw.(Md) No.21 of 2017 has been filed by the respondents 7 and 8 in W.P.(MD) No.8606 of 2010 filed by the first respondent in the review application seeking review of the order, dated 03.03.2017.

(2.) Cont.P.(Md) No.1109 of 2017 has been filed alleging that there is wilful disobedience of the order and direction issued in W.P.(MD) No.8606 of 2010, dated 03.03.2017 and the respondents have to be punished for such disobedience.

(3.) W.P.(Md) No.14847 of 2017 has been filed by a third party, who is not a party to the writ petition, review application and contempt petition, seeking to quash the proceedings of the District Registrar, dated 13.07.2017 and to forbear the District Registrar from conducting any enquiry against him.